Smt Geeta Devi W/O Late Sh. Girraj ... vs Smt Renu Sahani W/O Late Sh. ...
2023 Latest Caselaw 1927 Raj/2

[2023/RJJP/002196]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 2599/2023

1.       Smt Geeta Devi W/o Late Sh. Girraj Prasad, Aged About 3
         Years, R/o Imli Wala Kuaa, Scheme No. 2, Lajpat Nagar,
         Alwar Tehsil And District Alwar, Rajasthan.
2.       Sunit Kumar S/o Late Sh. Girraj Prasad, R/o Imli Wala
         Kuaa, Scheme No. 2, Lajpat Nagar, Alwar Tehsil And
         District Alwar, Rajasthan.
3.       Sumit Kumar S/o Late Sh. Girraj Prasad, R/o Imli Wala
         Kuaa, Scheme No. 2, Lajpat Nagar, Alwar Tehsil And
         District Alwar, Rajasthan.
4.       Sandeep Kumar S/o Late Sh. Girraj Prasad, R/o Imli Wala
         Kuaa, Scheme No. 2, Lajpat Nagar, Alwar Tehsil And
         District Alwar, Rajasthan.
                                                                    ----Petitioners
                                     Versus
1.       Smt Renu Sahani W/o Late Sh. Narendra Sahani, R/o
         02/05, Scheme No. 10-B, Alwar Tehsil And District Alwar,
         Rajasthan.
2.       Mannat Sahani S/o Late Sh. Narendra Sahani, R/o 02/05,
         Scheme No. 10-B, Alwar Tehsil And District Alwar,
         Rajasthan.
                                                                  ----Respondents

For Petitioner(s)           :    Mr. Ajay Goyal
For Respondent(s)           :

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

09/02/2023

The instant writ petition has been filed by the petitioner with

the prayer to direct the Appellate Rent Tribunal, Alwar to decide

the appeal No.48/35/2022 expeditiously.

[2023/RJJP/002196] (2 of 2) [CW-2599/2023]

Counsel for the petitioner submitted that the appeal

No.48/35/2022 is pending before the Appellate Rent Tribunal,

Alwar and the same may be directed to be decided expeditiously.

In support of contentions, counsel relied upon the judgment

passed by the Hon'ble Supreme Court in the matter of Hameed

Kunju vs. Nazimin, reported in (2017) 8 Supreme Court

Cases 611, wherein it has been held as under:-

"43. Before parting, we consider it apposite to observe that the object of the Rent Laws all over the State is to ensure speedy disposal of eviction cases between the landlord and tenant and especially those cases where the landlord seek eviction for his bona fide need.

44. We sincerely feel that the eviction matters should be given priority in their disposal at all stages of litigation and especially where the eviction is claimed on the ground of bona fide need of the landlord. We hope and trust that due attention would be paid by all courts to ensure speedy disposal of eviction cases."

In that view of the matter, the writ petition is disposed of

with a direction to the Appellate Rent Tribunal, Alwar to decide the

appeal No.48/35/2022 preferably within a period of one year.

(INDERJEET SINGH),J

Upendra Pratap Singh /117

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